SUNIL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard. By invoking the supervisory jurisdiction of this Court, the instant revision petition has been preferred by the petitioner under Sections 397 of Code of Criminal Procedure, 1973 (in short "the Code") seeking the following reliefs:--

(2.) Learned Senior Counsel for the petitioner submitted that whenever the application under Section 319 of the Code is allowed such kind of direction/order cannot be passed by the Trial Court. Learned Senior Counsel further submitted that his prayer is only set aside the direction issued by the Trial Court in last paragraph of the impugned and he does not want to call in question the entire order passed by the Trial Court. It is further submitted that petitioner is ready to face the trial for which appropriate order in regard to furnishing bail bond before the Trial Court be passed.

(3.) Counsel for the State opposed the prayer of petitioner's Counsel and prayed for its rejection.